Supreme Court - Daily Orders
Sanjay Arora vs Karuna @ Monika Arora on 11 May, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.40 COURT NO.11 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)....../2015
CC No(s). 8447/2015
(Arising out of impugned final judgment and order dated 14/11/2014
in CR No. 7712/2014 passed by the High Court of Punjab & Haryana at
Chandigarh)
SANJAY ARORA Petitioner(s)
VERSUS
KARUNA @ MONIKA ARORA Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 11/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Dhruv Pal, Adv.
Mr. Shree Pal Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the Petitioner. Delay condoned.
We find no ground to interfere. The Special Leave Petition is dismissed.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.05.12
17:13:15 IST
Reason: